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Central Information Commission

Ms.Janak Dulari vs Oriental Bank Of Commerce on 16 March, 2012

                         CENTRAL INFORMATION COMMISSION
                             Club Building (Near Post Office)
                           Old JNU Campus, New Delhi - 110067
                                  Tel: +91-11-26161796

                                                             Decision No. CIC/SG/A/2012/000249/17752
                                                                     Appeal No. CIC/SG/A/2012/000249
Relevant Facts emerging from the Appeal:

Appellant                            :       Smt. Janak Dulari
                                             C/o Ms Achla Wadhwa
                                             A -- 190, IInd Floor, Inder Purl (Near Pusa)
                                             New Delhi 110012

Respondent                           :       Mr. Mohit Bhatnagar

Public Information Officer & Chief Manager Oriental Bank of Commerce 2nd and 3rd Floor 8/1, Abdul Aziz Road WEA Karol Bagh, New Delhi-110005 RTI application filed on : 02/07/2011 PIO replied : 26/07/2011 First Appeal : 23/08/2011 First Appellate Authority order : 01/10/2011 Second Appeal received on : 23/01/2012 Information Sought:

1. 1 am the holder of the following accounts at your Surajmal Vihar's Branch Delhi 110092:

a) FDR account number: XXXXXXXX

b) Savings account number: XXXXXXXX

2. Please provide the certified copies of all the record about both of the above mentioned accounts including:

a) Bank files; and

b) All documents created by the bank from 0l/Jan/2009 onwards; and

c) All documents received by the bank from 01/Jan/2009 onwards; and

d) copy of all the orders, directions, rules and bylaws currently applicable to both of the abovementioned accounts; and

e) The statement explaining the current status of both the accounts.

Reply of the CPIO:

The sought information is vague and not specific requirement is mentioned. .

Grounds for the First Appeal:

Information provided is unsatisfactory.

Order of the FAA:

FAA upheld the decision of the CPIO ordered that the specific information of a/c can be given to appellant if correct/complete a/c no is stated.

Grounds for the Second Appeal:

Denial of information. Savings account number is XXXXXXXX.

Relevant Facts emerging during Hearing:

The following were present Appellant: Mr. Harinder Kharbanda representing Smt. Janak Dulari on telephone no. 9210034989; Respondent: Mr. Mohit Bhatnagar, Public Information Officer & Chief Manager;

The Appellant is an old lady and states that she would like all papers which are on her files in the bank for her fixed deposit and saving bank account after 01/01/2009. The Appellant has made a request that she does not want her fix FD and Saving Bank Account number to be displayed on the internet. Hence the FD and SB Account numbers are being blanked out in the order which will be displayed on the internet.

Decision:

The Appeal is allowed.

The PIO is directed to provide the information as directed above to the Appellant before 10 April 2012.

This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.

Shailesh Gandhi Information Commissioner 16 March 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2